Smt. Geetha vs The State Of Karnataka on 25 March, 2025

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Karnataka High Court

Smt. Geetha vs The State Of Karnataka on 25 March, 2025

Bench: N S Sanjay Gowda

                                        -1-
                                                   NC: 2025:KHC:12424
                                                  WP No. 5416 of 2025




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 25TH DAY OF MARCH, 2025

                                     BEFORE
                   THE HON'BLE MR JUSTICE N S SANJAY GOWDA
                   WRIT PETITION NO. 5416 OF 2025 (KLR-RES)
            BETWEEN:

            1.    SMT. GEETHA,
                  W/O.LATE.A.G.SHIVAKUMAR,
                  AGED ABOUT 69 YEARS,

            2.    SRI.A.G. RUDRAKUMAR,
                  S/O LATE A.G.SHIVAKUMAR,
                  AGED ABOUT 35 YEARS,

            3.    SMT. ROOPA A.G,
                  D/O LATE A.G. SHIVAKUMAR,
                  AGED ABOUT 37 YEARS,

                  ALL THE PETITIONERS ARE
                  R/A. ARALIKOPPA VILLAGE,
                  HIRIYUR POST, KASABA HOBLI,
                  BHADRAVATHI TALUK,
Digitally
signed by         BHADRAVATHI-577302.
KIRAN
KUMAR R
Location:       (NOTE THE PETITIONER NO.1 IS NOT CLAIMING THE
HIGH
COURT OF        BENEFIT OF SENIOR CITIZEN)
KARNATAKA
                                                      ...PETITIONERS
            (BY SRI. VARUN R R., ADVOCATE)

            AND:

            1.    THE STATE OF KARNATAKA
                  REVENUE DEPARTMENT,
                  MS BUILDING, BENGALURU-560001
                  REPRESENTED BY ITS
                  ADDITIONAL CHIEF SECRETARY.
                               -2-
                                               NC: 2025:KHC:12424
                                           WP No. 5416 of 2025




2.   THE DEPUTY DIRECTOR OF LAND RECORDS,
     SHIVAMOGGA DC. OFFICE,
     SHIVAMOGGA-577201.

3.   THE ASSISTANT DIRECTOR LAND RECORDS,
     BHADRAVATHI TALUK, BHADRAVATHI-577302.

4.   THE TAHSILDAR,
     BHADRAVATHI TALUK,
     BHADRAVATHI-577302.
                                                  ...RESPONDENTS
(BY SRI. K.MANJUNATH., HCGP)

     THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO DIRECT R3 AND
R4 TO ACT AS PER THE ORDER DATED 14.12.21 PASSED BY
THE R2 DEPUTY DIRECTOR OF LAND RECORDS IN DDLR
APPEAL NO. 213/2019-20 AS PER ANNEXURE-A.

    THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:

CORAM:    HON'BLE MR JUSTICE N S SANJAY GOWDA

                        ORAL ORDER

1. The prayer in this writ petition is to direct respondent Nos.3 and 4 to act as per the order dated 14.12.2021 passed by the Deputy Director of Land Records and, consequently, to conduct the podi and the durasthi of the lands in question. -3-

NC: 2025:KHC:12424 WP No. 5416 of 2025

2. Learned AGA, on instructions, submits that the request of the petitioners for conducting the podi and the durasthi would be considered and the podi the durasthi would be conducted within a period of two months from the date of receipt of the copy of this order.

3. This writ petition is therefore disposed of directing the respondent Nos.3 and 4 to conduct the podi and the durasthi in respect of the lands in question within a period of two months from the date of receipt of the copy of this order.

4. In view of the disposal of the petition, all pending interlocutory applications, if any, stand disposed of.

Sd/-

(N S SANJAY GOWDA) JUDGE GSR List No.: 1 Sl No.: 22

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